Madhya Pradesh High Court: In a petition filed before this Court in 2022 where the applicant sought the registration of a case against actor Kareena Kapoor Khan and six others for their involvement in naming her book on pregnancy “Kareena Kapoor Khan’s Pregnancy Bible”, a single-judge bench comprising of G.S. Ahluwalia, J., issued notices to the respondents, including publishers and sellers, within seven days and sought an explanation from Kareena Kapoor Khan regarding the use of the word “bible” in the title.
In the instant matter, the applicant, a resident of Jabalpur, is an advocate who is himself representing the case sought the registration of a case against actor Kareena Kapoor Khan and others for naming her book on pregnancy. The primary issue is whether the use of the word “bible” in the title of Kareena Kapoor Khan’s book constitutes an act that offends religious sentiments, specifically those of Christians. The applicant alleged that the usage of the word “bible” in the book title infringes upon the religious sensitivities of Christians.
The Court issued notices to the respondents, including Kareena Kapoor Khan and others. The Court deemed it necessary to seek an explanation from Kareena Kapoor Khan and the other respondents regarding the rationale behind incorporating the word “bible” in the title. The matter is expected to be listed for further proceedings after the Court’s vacations in July.
[Christopher Anthony v. Kreena Kapoor Khan, 2024 SCC OnLine MP 2934, order dated 09-05-2024]
Advocates who appeared in this case :
Applicant is present in person, Counsel for the Applicant
Shri Dilip Parihar, Counsel for the Respondent/State
